ACIT v. Koch Chemical Technology Group (I) Ltd.

64 Taxmann.com 464Income Tax Appellate Tribunal2015#18154 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing ACIT v. Koch Chemical Technology Group (I) Ltd.

Essar Investments Ltd, Mumbai vs. ACIT 6(2)(2), Mumbai

In the result, additional ground No

ITA 1942/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Jan 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Nishant Thakkar, A.RFor Respondent: Shri Sunil Deshpande, D.R

Section 143(3)Section 144C(13)Section 43BSection 92BSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Aaradhana Realities ACIT 6(2)(2), Ltd. (Formerly known as Aayakar Bhavan, Essar Investments Ltd.) M.K. Road, Manickam Complex, Mumbai - 400020 Ground Floor, Vs. 1/3, General Patters Road, Chennai, Tamilnadu- 600 002 PAN: AABCE0686Q (Appellant) (Respondent) Present for: Assessee by : Shri Nishant Thakkar, A.R. Shri Hiten Chande, A.R. Ms. Jasmin Amalsadvala, A.R Revenue by : Shri Sunil Deshpande, D.R. Date of Hearing : 11.12.2020 Date o…

Positive Packaging P.Ltd, Mumbai vs. DCIT Cir 3(2), Mumbai

In the result this ground of appeal is allowed for statistical purpose

ITA 2483/MUM/2015[2009-10]Status: DisposedITAT Mumbai22 Apr 2020AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singhm/S Positive Packaging Industries Vs Dcit Circle 3(2), Room No. Ltd, 12A-06, B-Wing, 608, Aayakar Bhawan, Parinee Crescenzo, M.K.Road, C-38/39, G-Block, Mumbai-20 Bandra Kurla Complex, Bandra (E), Mumbai-400 051 Pan : Aaacp2836Q Appellant Respondednt

Section 201Section 43(6)(c)Section 43A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI SHAMIM YAHYA ACCOUNTANT MEMBER & SHRI PAWAN SINGH JUDICIAL MEMBER M/s Positive Packaging Industries Vs DCIT Circle 3(2), Room No. Ltd, 12A-06, B-Wing, 608, Aayakar Bhawan, Parinee Crescenzo, M.K.Road, C-38/39, G-Block, Mumbai-20 Bandra Kurla Complex, Bandra (E), Mumbai-400 051 PAN : AAACP2836Q APPELLANT RESPONDEDNT Appellant by Shri Bhaumik Goda (AR) Respondent by Shri Vodal Raj Singh (CIT-DR) Date of hearing 04-02-2020 Date of pronouncement 22-04-2020 O R D E R Per Pawan Singh, Judicial Member: 1. This appeal by assessee is directed a…

Panasonic Energy India Co.Ltd, Baroda vs. The Addl.CIT, Range-4, Baroda

In the result, the appeal of the assessee is allowed

ITA 1892/AHD/2014[2005-06]Status: DisposedITAT Ahmedabad22 Jan 2020AY 2005-06

For Appellant: Shri Bhavin Marfatia, A.RFor Respondent: Shri Dilip Kumar, Sr. D.R

Section 143(2)Section 143(3)Section 154Section 234BSection 234DSection 271Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member Assessment Year 2005-06 Panasonic Energy India The Additional Co. Ltd., GIDC, Commission of Makarpura, Vs Income Tax, Vadodara-390010 Range-4, PAN: AAACL3332K Vadodara-390007 (Appellant) (Respondent) Revenue by: Shri Dilip Kumar, Sr. D.R. Assessee by: Shri Bhavin Marfatia, A.R. Date of hearing : 13-11-2019 Date of pronouncement : 22-01-2020 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2012-13, arises from order of the CIT(A…

Regal Buildtech P.Ltd, New Delhi vs. ACIT, Circle-21(1), New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 7505/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Jun 2019AY 2014-15

Bench: Shri R. K. Panda & Ms Suchitra Kambleregal Buildtech P. Ltd. Vs Acit 2/48, Shopping Centre, Malcha Circle-21(1) Marg, New Delhi New Delhi Aaccr9566P (Appellant) (Respondent)

Section 292BSection 56(2)(vii)Section 56(2)(viib)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Regal Buildtech P. Ltd. Vs ACIT 2/48, Shopping Centre, Malcha Circle-21(1) Marg, New Delhi New Delhi AACCR9566P (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Wadhwa, Adv, Ms. Aushi Gupta, CA Respondent by Smt. Sulekha Verma, CIT(DR) Date of Hearing 31.05.2019 Date of Pronouncement 18.06.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 9/10/2018 passed by CIT(A)-7, for Assessment Year 2014-15. 2. The grounds of…

DCIT 1(1)(2), Mumbai vs. Exedy India Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 7220/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Ajit Kumar Jain a/wFor Respondent: Shri V. Jenandhanan a/w

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.7220/Mum./2016 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–1(1)(2), Mumbai v/s M/s. Exedy India Ltd. (Formerly known as Ceekay Daikin Limited) N.K.M. International House ……………. Respondent 178 Babubhai M. Chinai Marg Mumbai 400 020 – AAACC0641G ITA no.6885/Mum./2016 (Assessment Year : 2011–12) M/s. Exedy India Ltd. (Formerly known as Ceekay Daikin Limited) N.K.M. International House ……………. Appellant 178 Babubhai M. Chin…